Report No. 154
7. Term of Office of Members.-
(1) Save as otherwise provided, in this Act, the term of office of the of members shall be three years from the date of their nomination.
(2) Any casual vacancy among the members of the Nyaya Panchayat shall be tilled by nomination of another member in the same manner as a regular vacancy but the term of office of the member so nominated shall be the residue of the person in whose vacancy he is nominated.
8. Resignation of member, Nyayadhyaksha, or Nyayapal-A member or the Nyayadhyaksha or the Nyayapalaka may resign his office by giving notice in writing to the District Magistrate and such resignation shall take effect on the date on which it is accepted by the District Magistrate.
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